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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2) in Tamil Nadu Preservation of Private Forests Rules, 1946

(2)If it is not possible to divide a block of forest into a series of annual coupes, permission to cut trees in a whole block may be granted, subject to the condition that no permission to cut trees in any block will be granted unless the trees therein have a growth of not less than -
(i)60 (sixty) centimetre in girth at breast height at the time of first felling and ten (10) years thereafter at the time of subsequent felling in the case of casuarina, eucalyptus and wattle trees;
(ii)80 (eighty) centimetre in girth at breast height at the time of first felling and twenty (20) years thereafter at the time of subsequent felling in the case of silver oak trees;
(iii)80 (eighty) centimetre in girth at breast height at the time of first felling and fifteen (15) years thereafter at the time of subsequent felling in the case of pine trees; and
(iv)70 (seventy) centimetre in girth at breast height at the time of first felling and twenty-five (25) years thereafter at the time of subsequent felling in the case of other trees.
(G. O. Ms. No. 1345, F. & F. Department, dated the 19th November 1982)